Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC: RBI's Intention is to Maintain Status Quo on Account Classification as on March 1 - (15 Apr 2020)

BANKING

Delhi High Court has provided interim relief to an account from being declared a Non Performing Asset by the Punjab & Sind Bank in light of the moratorium allowed by the Reserve Bank of India (RBI) by its circular issued on 27th March, 2020. The Court has observed that the intention of the RBI while issuing the regulatory package was to maintain status quo with regard to the classification of accounts of the borrower as they existed on 1st March, 2020.

Tags : DELHI HIGH COURT   RESERVE BANK OF INDIA   STATUS QUO ON ACCOUNT CLASSIFICATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved